Section 18 in Karnataka Motor Vehicles Taxation Act, 1957
18. Utilisation of the proceeds of taxes.
- The Head of State Accounts specified under section 17, shall be debited under the order of the State Government, with the following charges, that is to say: -(i)such amount as the Government may, by order determine on account of the expenses incurred in giving effect to the provisions of this Act;(ii)payments made to local authorities under section 20; and(iii)allotments made by the Government for such other purposes as may be consistent with, or necessary for, the more efficient administration of this Act.
